Page No.# 1/3 vs The Collector
2025 Latest Caselaw 1076 Gua

Gauhati High Court

Page No.# 1/3 vs The Collector on 16 July, 2025

                                                                          Page No.# 1/3

GAHC010097942025




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                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : LA.App./4/2025

            PRASANNA KUMAR BHARTIA AND 4 ORS.
            S/O- LATE BAIJNATH BHARTIA

            2: LILA DEVI BHARTIA
            W/O. LT. JOY PRAKASH BHARTIA

            3: PANKAJ BHARTIA
             S/O. LT. JOY PRAKASH BHARTIA

            4: DEEPAK BHARTIA
             S/O. LT. JOY PRAKASH BHARTIA

            5: DHIRAJ BHARTIA
             SO. LT. JOY PRAKASH BHARTIA
            ALL ARE R/O. NAHARKATIA TOWN
             P/O. AND P/S. NAHARKATIA
             DIST. DIBRUGARH
            ASSAM

            VERSUS

            THE COLLECTOR, DIBRUGARH
            DIST DIBRUGARH, ASSAM, PIN- 786003

            2:BHARAT SANCHAR NIGAM LTD.
             REP. BY THE GENERAL MANAGER
             BSNL
             P/O. AND P/S. DIBRUGARH
             DIST. DIBRUGARH
            ASSAM
             PIN-786003

Advocate for the Petitioner   : MR. N J KHATANIAR, L DAS,MR A CHOWDHURY
                                                                       Page No.# 2/3

Advocate for the Respondent : GA, ASSAM,




                                 BEFORE
                    HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

Date : 16.07.2025

Heard Mr. A. Chowdhury, learned counsel for the appellants. Also heard Mr. K. Bhattacharyya, learned Government Advocate for the respondent No. 1.

2. This appeal, under Section 54 of the Land Acquisition Act, 1894, is directed against the judgment and decree dated 20.12.2024, passed in Misc. (L.A.) Case No. 153/2005, passed by the learned Additional District Judge, Dibrugarh.

3. It is to be noted here that vide impugned judgment and decree dated 20.12.2024, the learned Additional District Judge, Dibrugarh had dismissed the reference proceedings made under Section 18 of the Land Acquisition Act, 1894, arising out of L.A. Case No. DRA.22/1991, by upholding the award of the Collector, Dibrugarh.

4. Perused the memo of appeal and the grounds mentioned therein, and also perused the impugned judgment and decree dated 20.12.2024.

5. Admit.

6. Let notice be issued to the respondents, returnable in four weeks.

7. As Mr. Bhattacharyya, learned Government Advocate appears and accepts on behalf of the respondent No. 1, no formal notice is required to be issued to the said respondent. However, extra copies of the petition be furnished to him during the course of the day.

8. Steps be taken upon the respondent No. 2 by way of registered post with Page No.# 3/3

A/D as well as by usual process within a week from today.

8. Registry shall call for the record from the learned Trial Court.

9. List the matter after four weeks.

JUDGE

Comparing Assistant